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[Section 42] [Complete Act]
Central Government Act
Section 42(a) in The Delhi Rent Act, 1995
(a) that the lodger has be 6n guilty of conduct which is a nuisance or which causes annoyance to any adjoining or neighbouring lodger. Explanation.- For the purposes of this clause," nuisance" shall be deemed to include any act which constitutes an offence under the Immoral Traffic (Prevention) Act, 1956 ; (104 of 1956 .)